KRISHNA MURARI,J. - (1.) The petitioner is the Pramukh of Kshettra Panchayat Kuthond, District-Jalaun. The total number of elected members of the aforesaid Kshettra Panchayat is 69. 49 elected members of the aforesaid Kshettra Panchayat formed the intention to bring a motion of no confidence against the petitioner. The aforesaid members reduced their intention to writing by creating a written notice of intention dated 17.1.2018 to make the motion of no confidence. The aforesaid motion signed by the 49 members was submitted to the Collector. The Collector upon receipt of the said notice called a meeting of the Kshettra Panchayat for consideration of the motion. A notice dated 23.1.2018 issued by the Collector called the meeting to consider the motion of no confidence against the petitioner on 13.2.2018.
(2.) The petitioner has assailed the order dated 23.1.2018 passed by the Collector calling the meeting of no confidence on 13.2.2018.
(3.) The first submission of the learned counsel for the petitioner that the written notice of intention dated 17.01.2018 was not in the form contemplated under Section 15(2) of The Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961 (hereinafter referred to as the 'Act');